KAUSHALYA DEVI vs. COMMISSIONER OF INCOME TAX
ITA - 600 / 2004HC Delhi17 October 20161 pages
For Petitioner: PRAKASH KR
No AI summary yet for this case.
% 17.10.2016 CM Appl. No. 451/2016 (u/O 22 R 3 r/w Section 151 CPC for substituting the LRs of deceased appellant) and CM Appl.
No._________/2016 (to be numbered) (u/S 5 of Limitation Act r/w section 151 CPC seeking condonation of delay)
Issue notice to the respondent on filing of PF/RC and speed post.
Reply, if any, be filed within two weeks and rejoinder, if any, by the next date of hearing.
Put up on 13.01.2017. KOVAI VENUGOPAL(DHJS) JOINT